VARVABHAI NATHABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Letters Patent Appeal is directed against the judgment and order dated 6.11.2001 passed by the learned Single Judge of this Court in Special Civil Application No. 7443/2001.

(2.) The facts of the present case, in short, are as under:

(3.) We have heard Mr. S.K. Zaveri, learned Counsel for the appellants as well as Mr. Kamal B. Trivedi, Learned Addl. Advocate General with Mr. V.M. Pancholi, learned AGP for the respondents.